Sunita Agarwal, J. - (1.) By means of the present writ petition, the petitioner is challenging the orders dated 7.1.2013 and 16.8.2016 passed by respondent no. 3 namely the District Magistrate, Banda and respondent no. 2 namely the Additional Commissioner (Administration), Chitrakoot Dham Mandal, Banda; respectively, in the matter of cancellation of Patta granted in favour of the petitioners in the year 2000.
(2.) A perusal of the record indicates that plot no. 3471/1 area 0.50 acre/0.202 hectares was allotted to the petitioners in the year 2000. The proceeding under Section 198(4) was initiated against the petitioners on a report dated 12.8.2008 submitted by the Tehsildar, Mahoba.
(3.) The Tehsildar in his report has submitted that the land in question is a public utility land which is being used as Cremation ground (Marghat). This land is contiguous to the land of Gram Sabha and a Pond and is also being used for the cattle of the villagers.;